Bombay High Court
Santosh Balbhim Raut vs The State Of Maharashtra And ... on 20 December, 2017
Bench: S.V. Gangapurwala
1 W.P.14770...2017 - [J]
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
1105 WRIT PETITION NO. 14770 OF 2017
Santosh s/o Balbhim Raut
Age : 45 Yrs., Occ. Service,
R/o : Samta Colony,
Osmanabad, Tq. & Dist.
Osmanabad. .... PETITIONER
VERSUS
1. The State of Maharashtra
Through its Principal Secretary
Tribal Development Department,
Mantralaya, Mumbai - 32.
2. The Scheduled Tribe Caste
Scrutiny/Verification Committee,
Aurangabad.
3. Competent Authority/
Executive Magistrate,
Osmanabad.
4. Divisional Controller,
Maharashtra State Road
Transport Corporation,
Osmanabad Division,
Tq. & Dist. Osmanabad. .... RESPONDENTS
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....
Mr. O.B.Boinwad, Advocate for Petitioners.
Mrs. D.S.Jape, A.G.P. for Resp. - State.
.....
WITH
1123 WRIT PETITION NO. 14788 OF 2017
Kamlakar s/o Dadarao Ghate
Age : 56 Yrs., Occ. Service,
R/o : At : Aurad, Tq. Omarga,
Dist. Osmanabad. .... PETITIONER
VERSUS
1. The State of Maharashtra
Through its Principal Secretary
Tribal Development Department,
Mantralaya, Mumbai - 32.
2. The Scheduled Tribe Caste
Scrutiny/Verification Committee,
Aurangabad.
3. Competent Authority/
Taluka Executive Magistrate,
Omarga, Dist. Osmanabad.
4. Administrative Officer
Govt. Photo Zinco Press,
Pune, Tq. & Dist. Pune. .... RESPONDENTS
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....
Mr. O.B.Boinwad, Advocate for Petitioners.
Mrs. D.S.Jape, A.G.P. for Resp. - State.
.....
WITH
1215 WRIT PETITION NO. 14890 OF 2017
Bhaurao s/o Vithalrao Dhade
Age : 43 Yrs., Occ. Service,
R/o : At Shirol (Wa),
Tq. Nilanga, Dist. Latur. .... PETITIONER
VERSUS
1. The State of Maharashtra
Through its Principal Secretary
Tribal Development Department,
Mantralaya, Mumbai - 32.
2. The Scheduled Tribe Caste
Scrutiny/Verification Committee,
Aurangabad.
3. Competent Authority/
Dy. Collector, Latur,
Dist. Latur.
4. The Head Master
Shanmukheshwar Vidyalaya,
Tambala,Tq.Nilanga,Dist. Latur. .... RESPONDENTS
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....
Mr. O.B.Boinwad, Advocate for Petitioners.
Mr. S.B.Pulkundwar, A.G.P. for Resp. - State.
.....
WITH
1309 WRIT PETITION NO. 15014 OF 2017
Sainath s/o Padmakar Sambare
Age : 36 Yrs., Occ. Service,
Now R/o : Quarter No. 76/3,
Type II, Ordinance Factory
Estate, Dehu Road, Pune. .... PETITIONER
VERSUS
1. The State of Maharashtra
Through its Principal Secretary
Tribal Development Department,
Mantralaya, Mumbai - 32.
2. The Scheduled Tribe Caste
Scrutiny/Verification Committee,
Nashik.
3. Competent Authority/
Taluka Executive Magistrate,
Akole, Tq. Akole, Dist.
Ahmednagar.
4. Competent Authority/
Sub Divisional Magistrate,
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Sangamner, Tq. Sangamner,
Dist. Ahmednagar.
5. Joint General Manager,
Administration, Ordinance
Factory Estate, Dehu Road,
Pune. ...... RESPONDENTS
....
Mr. O.B.Boinwad, Advocate for Petitioners.
Mr. P.G.Borade, A.G.P. for Resp. - State.
.....
WITH
1103 WRIT PETITION NO. 14768 OF 2017
Sudhir s/o Sadashiv Salve
Age : 50 Yrs., Occ. Agril.,
R/o : Jalke (Bk.), Tq.
Newasa (Devgad Phata),
Dist. Ahmednagar. .... PETITIONER
VERSUS
1. Sunanda Arun Sathe
Age : 60 Yrs., Occ. Service,
R/o : Babalji Printing Press,
Govt. Housing Colony,
Bandra (East), Mumbai - 51.
2. Sau. Surekha Gangadhar Shelar
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Age : 58 Yrs., Occ. Household,
R/o : Walayenagar,
Nilkant Park,
Kalyan (West).
3. Sau. Sunita Vijay Shendge
Age : 52 Yrs., Occ. Household.
4. Sau. Sujata Gopinath Alhat
Age : 48 Yrs., Occ. Household.
Both R/o : Aadharwadi Chowk,
Annapurna Nagar,
Kalyan (West).
5. Shantabai Sadashiv Salve
Age : 80 Yrs., Occ. Pensioner.
6. Sadashiv Savleram Salve
Age : 84 Yrs., Occ. Pensioner.
Both R/o : Jalke (Bk.), Tq.
Newasa (Devgad Phata),
Dist. Ahmednagar. ...... RESPONDENTS
.....
Mr. S.D. Karkare, Advocate for Petitioner.
Mrs. D.S.Jape, A.G.P. for Resp. - State.
......
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CORAM : S.V.GANGAPURWALA &
V.L.ACHLIYA, JJ.
DATE OF JUDGMENT : 20th DECEMBER, 2017
......
ORAL JUDGMENT : [PER - S.V.GANGAPURWALA,J.]
1. Heard.
2. Rule. With the consent of the parties, petitions
are taken up for final decision at admission stage.
3. The petitioners are taking exception to the
decision rendered by the scrutiny committee, directing
invalidation of the tribe certificate issued to them,
certifying him that they are belonging to Mannervarlu or
Koli Mahadev, scheduled tribe, on technical ground of
occurrence of spelling mistake, or discrepancies in writing
the nomenclature of the tribe in the certificate issued by
the concerned Sub Divisional Officer.
4. The issue raised in these petitions is no more
res-integra and is covered by the decision rendered in Writ
Petition No. 6263 of 2017 and other companion matters.
For the reasons recorded in the Judgment referred to
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above, the instant petitions also deserve to be allowed and
the same are accordingly allowed.
5. The order impugned in the instant petitions
stands quashed and set aside. The Scrutiny Committee is
directed to return the original tribe certificate produced by
the petitioners before it, within four weeks from today.
The petitioners shall tender an undertaking to the Scrutiny
Committee that the concerned petitioners would approach
the concerned competent scrutiny committee for ratifying
the spelling mistake/discrepancy in recording the
nomenclature of the tribe and shall produce the corrected
certificate within a period of eight weeks from the date of
receipt of the original certificate. The petitioners shall
approach the concerned Sub Divisional Officer for
recording correction in the tribe certificate already issued
to them. The concerned Sub Divisional Officer shall issue
corrected certificate within a period of four weeks from the
date of approach of the petitioners, without embarking
upon any further enquiry in the matter. On receipt of
corrected certificate, same shall be produced before the
Scrutiny Committee, within a period of four weeks from
the date of its receipt. The Scrutiny Committee shall,
thereafter proceed to decide the claim of the petitioners
9 W.P.14770...2017 - [J]
for validation of the tribe certificate and render decision on
the proposal, within a period of one year from the date of
receipt of the corrected certificate together with proposal if
any. It would be open for the petitioners to tender the
corrected certificate and the proposal directly to the
Scrutiny Committee and the Scrutiny Committee shall
entertain the same and shall proceed to decide the matter
on its own merit and shall not reject it on any technical
grounds.
6. Rule is made absolute in the above terms.
7. There shall be no order as to costs.
8. In the mean while, no coercive action be taken
against the petitioners, merely on the ground of
invalidation of the tribe certificate on technical ground.
[V.L.ACHLIYA, J.] [S.V.GANGAPURWALA,J.]
KNP/W.P.14770...2017 - [J]
